Sinu Varghese vs Rajendrakumar
2023 Latest Caselaw 10590 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                         CON.CASE(C) NO. 2308 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 27538/2023 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             SINU VARGHESE
             AGED 44 YEARS
             S/O VARGHESE, PROPRIETOR, M/S. ENDUO GARMENTS,
             VII/601A, VILANGU P.O, VILANGU, KIZHAKKAMBALAM,
             ERNAKULAM DISTRICT, PIN - 683561
             BY ADV LATHEESH SEBASTIAN


RESPONDENT(S)/4TH RESPONDENT:

             RAJENDRAKUMAR
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             COMMISSIONER OF CUSTOMS, CUSTOM HOUSE, WILLINGDON
             ISLAND, COCHIN, PIN - 682009
             BY ADVS.
             SRI.S.MANU, DSGI
             SMT.A.K.PREETHA

     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case (C)No. 2308 of 2023



                                         2



                 P.V.KUNHIKRISHNAN, J.
                --------------------------------
        Contempt Case (C) No. 2308 of 2023
       ---------------------------------------------------
      Dated this the 16th day of October, 2023



                              JUDGMENT

This Contempt Case came is filed alleging

violation of Annexure 1 order. Annexure 1 is only

an interim order. The writ petition is even now

pending. The grievance of the petitioner is that,

there is a direction in the interim order to the

effect that "the 4th respondent will also inform the

petitioner the amount to be paid." The same is

not complied.

2. If the same is not complied, the

petitioner can approach the writ Court with

appropriate application. This Contempt Case Contempt Case (C)No. 2308 of 2023

need not be entertained. All the contentions

raised by the petitioner in this case are left open.

With the above observation, this Contempt

Case (C) is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj Contempt Case (C)No. 2308 of 2023

APPENDIX OF CON.CASE(C) 2308/2023

PETITIONER ANNEXURES ANNEXURE 1 CERTIFIED COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 23.08.2023 IN W.P (C) NO.27538/2023.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE